ANSHILA SERVICES PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) The petitioner claims to be a Private Limited Company and is seeking this Court..s intervention in exercise of power under Article 226 of the Constitution of India to command the respondent- Nagar Parishad, Masaurhi to fulfill its contractual obligation arising out of a work order issued by the said Nagar Parisad dtd. 16/5/2018 (Annexure-2) by directing them to pay to the petitioner the admitted dues against supply of portable toilet single seater with bio- digester and mobile toilet 06 (six) seater with bio- digester and to accept remaining items in terms of the aforesaid work order dtd. 16/5/2018.

(3.) We have heard learned counsel for the petitioner and learned counsel representing Nagar Parishad, Masaurhi. Learned counsel for the State of Bihar is also present.